Section 18(2) in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973
(2)The Governor may, by order in writing and after consultation with the Lokayukta, confer of the Lokayukta or an Up-Lokayukta such powers of a supervisory nature over agencies, authorities or officers set up. constituted or appointed by State Government for the eradication of corruption.
